KUMARI KUNDRAPU PRIYANKA Vs. BANDARU VARALAKSHMI

JUDGEMENT

(1.) The petitioners are the claim petitioners, who have filed an un- numbered claim petition under Order XXI Rule 58 of the Code of Civil Procedure, 1908 (in short 'CPC'), at the stage of registration (G.R.No.360 of 2026) in E.P.No.57 of 2019 in O.S.No.302 of 2017, on the file of the Court of the X Additional District and Sessions Judge, Anakapalli.

(2.) This C.R.P under Article 227 of the Constitution of India has been filed raising the grievance that the said claim petition filed by the claim petitioners under Order XXI Rule 58 C.P.C. was returned at the numbering stage by the said Court for the third time, raising different objections to the registration on all the occasions the same was presented and represented.

(3.) The prayer has been made to set aside the orders of return of the claim petition at the stage of numbering and to direct the Court of the X Additional District Judge, Anakapalli to register the claim petition filed in G.R.No.360 of 2026 in the aforesaid case.